Section 443 in Rules under the United Provinces Excise Act, 1910
443.
(1)The possession of country liquor which has not been lawfully manufactured or obtained lawfully, in any quantity whatsoever, is prohibited throughout Uttar Pradesh.(2)The possession of country liquor in excess of the quantities, prescribed in paragraph 40 as the limit of sale by retail is prohibited by Section 20 of the Excise Act save under a permit.(3)Permits for possession in excess of limit of retail sale. - Persons requiring liquor in excess of the limit of retail sale must submit to the Collector or other officer duly empowered in this behalf (vide paragraph 58) an application bearing a court-fee stamp of the value of twenty-five naye paise stating-(1) the occasion which renders the purchase necessary, (2) the quantity required and the date on which it is to be purchased, (3) the liquor vendor from whom the purchase is to be made, and (4) the locality where the liquor is to be consumed. Such officer may grant a permit in Form G-30, one copy of which shall be presented at the shop, and after compliance returned by the vendor to the officer who granted it. The duplicate shall remain with consignment in its transit from the shop to the place of consumption, and then be returned by the holder to the officer who granted it.
